STATE OF HIMACHAL PRADESH Vs. DINESH KUMAR

JUDGEMENT

(1.) Instant appeal has been preferred by the State against acquittal of respondentDinesh Kumar vide judgment, dated 31st December, 2008 passed by the learned Sessions Judge, Una in Criminal Appeal No. 18 of 2006, whereby conviction and sentence imposed upon respondentDinesh Kumar vide judgment/order, dated 24th / 26th August, 2006 passed by Judicial Magistrate 1st Class, Court No. 1, Amb, District Una, in Case No. 2731 of 2003, for commission of offence under Sections 279 and 304A of the Indian Penal Code (hereinafter referred to as "IPC") , has been reversed.

(2.) Respondentaccused was subjected to trial on the notice of accusation under Sections 279 and 304A IPC for endangering human life on public highway on 22nd April, 2003, at about 8.45 a.m., by driving a jeep bearing No. HP193504 in a rash and negligent manner and resultantly, causing death of Harbasi Devi.

(3.) I have heard learned counsel for parties and have also gone through the record.